Section 1(2) in Assam Panchayat Employees (Provincialisation) Act, 1999
(2)It shall extend to the whole of Assam in the rural areas except the Autonomous District under the Sixth Schedule to the Constitution of India and shall exclude any area which has been or hereafter may be included in a Municipality or a Town Committee or a Cantonment constituted under the Assam Municipal Act, 1956 (Assam Act XV of 1957) and the Cantonment Act, 1924, respectively, or by any other Act.
